UNIVERSITY OF AGRICULTURAL SCIENCES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The intra court Appeal in W.A. No.100030/2022 (S-RES) inter alia by the University and the companion appeal with request for leave by the aspiring candidates in W.A. No.100076/2022 (S-RES), call in question a learned Single Judge's order dtd. 4/12/2021, whereby private Respondents' W.P.No.104236/2021 (S-RES) having been favoured, the subject recruitment process has been set at naught reserving liberty to the University to initiate a fresh one.

(2.) The Private Respondents being represented by their counsel and the State through the learned Government Advocate resists the appeals making submission in justification of the impugned order and the reasons on which it has been structured. However, he makes legal submissions in justification of the Government Order (hereinafter G.O.) dtd. 23/11/2018, which too has been quashed by the learned Single Judge.

(3.) AS TO POWER OF THE GOVERNMENT TO HAVE ITS SAY IN MATTERS RELATING TO AFFAIRS OF THE UNIVERSITY: